BHARAT BUILDERS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) I.A. No. 2336/1995 in CS(OS) No. 1168/1994

(2.) THIS application contains the objections on behalf of the respondent/applicant/DDA under Sections 30 and 33 of the Arbitration Act, 1940 against the Award dated 9.5.1994 of the sole Arbitrator. The Award has been passed with respect to the disputes which arose between the parties under the contract awarded to the petitioner by the objector for the construction of Local Shopping Centre at Block -J, Vikas Puri, New Delhi.

(3.) THOUGH at the outset, the counsel for the objector also sought to press objections with respect to certain other minor claims and which were indeed of insignificant amounts of Rs. 6869/ -, Rs. 3461/ -, Rs. 1050/ - etc, however, since the same could not be effectively argued in view of the findings contained in the Award, the said objections were not pressed.